Section 119(2) of the Income Tax Act

The decision most relied on for Section 119(2) is CIT v. Britannia Industries Ltd. (280 ITR 525), cited in 67 of the 28 judgments on BharatTax that turn on this section.

Leading authorities on Section 119(2)

CIT v. Britannia Industries Ltd.
280 ITR 525 · 2006 · High Court
67
citing judgments

When an assessee has both borrowed funds and sufficient interest-free own funds, and makes interest-free advances, it is presumed that the advances were made from the own funds, and no interest disallowance is made under Section 36(1)(iii) on the borrowed funds.

CIT v. Kotak Mahendra Finance Ltd.
265 ITR 119 · 2004 · High Court
59
citing judgments

Interest levied under Sections 234A, 234B, and 234C of the Income-tax Act is compensatory in nature, not penal. This interest is automatically imposed upon default in payment of advance tax.

CIT v. Pruthvi Brokers & Shareholders Private Limited
252 CTR 151 · 2012 · High Court
20
citing judgments
Sanchit Software and Solutions Pvt. Ltd. v. CIT
25 Taxmann.com 123 · 2012 · High Court
19
citing judgments
CIT v. Salem Agricultural Producers Co-operative Marketing Society Ltd.
76 Taxmann.com 225 · 2016 · High Court
8
citing judgments
Little Angels Education Society v. Union of India
127 Taxmann.com 473 · 2021 · High Court
7
citing judgments
CIT v. Malayala Manorama Co. Ltd.
114 Taxmann.com 88 · 2020 · ITAT
4
citing judgments
CIT v. Rajasthan
43 Taxmann.com 175 · 2014 · Reported
4
citing judgments

Judgments on Section 119(2)

SS58SLMDTGOV HRSECSCHOOL STAFF COOP THRIFT AND CREDIT SOCIETY LIMITED,SALEM vs. ITO, WARD-1(1), SALEM, SALEM

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2984/CHNY/2025[2019-20]Status: DisposedITAT Chennai16 Feb 2026AY 2019-20

Bench: Shri Aby T. Varkey & Ms. Padmavathy.Sआयकर अपील सं./Ita No.2984/Chny/2025 िनधा"रण वष" /Assessment Year: 2019-20

For Appellant: Mr. P.M. Kathir, AdvocateFor Respondent: Ms. R. Anitha, Addl.CIT
Section 119(2)Section 139(1)Section 147Section 148Section 148ASection 250Section 80ASection 80P

INCOME TAX OFFICER, EXEMPTION vs. DOGRA EDUCATIONAL SOCIETY, GROUND FLOOR

The appeal of the revenue is dismissed

ITA 4569/DEL/2024[2018-19]Status: DisposedITAT Delhi16 Jan 2026AY 2018-19

Bench: Shri Anubhav Sharma & Shri Manish Agarwalincome Tax Officer, Vs. Dogra Educational Society Exemption, Ward-1(3), Ground Floor, 416 Bhera Room No.2419, 24Th Floor, Enclave, Pachim Vihar E-2 Floor, Civic Centre Delhi – 110058 Delhi – 110001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatd4135D Appellant .. Respondent

For Appellant: NoneFor Respondent: Sh. Rajesh Kumar Dhanesta, Sr
Section 11Section 119(2)(b)Section 12ASection 12A(1)Section 139Section 139(4)Section 143(3)

JV FOUNDATION,MUMBAI vs. ITO EXEMPTION WARD 1(4), MUMBAI

In the result, both the appeals are dismissed

ITA 181/MUM/2025[2014-15]Status: DisposedITAT Mumbai09 Dec 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: NoneFor Respondent: Ms. Kavitha Kaushik, (Sr. DR)
Section 11Section 12A(1)(b)Section 143(1)Section 44A

PRAVIN PRAKASHCHAND MEHTA,PUNE vs. INCOME TAX OFFICER, WARD 8(3), PUNE, PUNE

In the result appeal of the assessee is allowed for statistical purpose

ITA 475/PUN/2024[2016-17]Status: DisposedITAT Pune31 Oct 2025AY 2016-17

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.475/Pun/2024 निर्धारण वषा / Assessment Year: 2016-17 Pravin Prakashchand Mehta, V The Income Tax Officer, B 10, Pati Regency, S Ward-8(3), Pune. Erandwane, Pune – 411004. Pan: Aavpm4448H Appellant/ Assessee Respondent / Revenue Assessee By Ms Sampada Ingale (Virtual) On Behalf Of Shri Suhas P. Bora – Ar Revenue By Shri Sandeep P Sathe – Jcit Date Of Hearing 06/10/2025 Date Of Pronouncement 31/10/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax Appeal(Nfac) Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2016-17 Dated 11.01.2024 Emanating From The Assessment Order Under Section 143(1) Of The Income Tax Act, 1961 Dated 08.03.2017. The Grounds Of Appeal Raised By The Assessee Are As Under :

Section 119(2)Section 143(1)Section 246ASection 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)

TRILOKNATH VATSALYA VATIKA,GANDHINAGAR vs. THE DY.CIT,CPC, BANGALORE PRESENT JAO- THE ITO, WARD-1 (EXEMPTION), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 1092/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad28 Oct 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.1092/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 Triloknath Vatsalya Vatika The Dy.Cit बनाम/ At Balva Cpc Bangalore. V/S. Nr. Tahuko Hotel Present Jao Kalol The Ito Ward-1(Exemption) Gandhinagar – 382 001 Ahmedabad-380 015 "थायी लेखा सं./Pan: Aants 5604 B (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Kushal Fofaria, Ar Revenue By : Shri R.P. Rastogi, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 15/10/2025 घोषणा की तारीख /Date Of Pronouncement: 28/10/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: This Appeal By The Assessee Is Directed Against The Order Dated 10/03/2025 Passed By The Office Of The Commissioner Of Income Tax, Appeal Addl/Jcit(A)-Gwalior [Hereinafter Referred To As “Cit(A)”], U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”), For The Assessment Year (Ay) 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Kushal Fofaria, ARFor Respondent: Shri R.P. Rastogi, CIT-DR
Section 11Section 119(2)Section 119(2)(b)Section 12ASection 12A(1)(b)Section 139(1)Section 143(1)Section 234ASection 250Section 44A

OM SREE SIVA SHANKAR EDUCATIONAL SOCIETY,VISAKHAPATNAM vs. INCOME TAX OFFICER, WARD-1(1), VISAKHAPATNAM

In the result, appeal of the assessee is allowed for statistical purposes

ITA 279/VIZ/2025[23017-18]Status: DisposedITAT Visakhapatnam24 Sept 2025

Bench: The Ld. Addl/Jcit(A)-1, Lucknow.

Section 10Section 119(2)Section 143(1)

NABA UTKAL TRUST,BHUBANESWAR vs. ITO, EXEMPTION WARD, BHUBANESWAR

Appeal of the assessee is allowed

ITA 268/CTK/2025[2021-22]Status: DisposedITAT Cuttack02 Sept 2025AY 2021-22

Bench: Shri Sonjoy Sarma, Jm & Shri Sanjay Awasthi, Am आयकर अपील सं/Ita No.268/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2021-2022) Naba Utkal Trust, Vs Ito, Exemption, Bhubaneswar Plot No.841, Keshab Complex, Cuttack Road, Rasulgarh, Bhubaneswar-751010 Pan No. : Aabtn 0126 D (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri Ambika Prasad Mohanty, Ca राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 02/09/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm: This Is An Appeal Filed By The Assessee Against The Order, Dated 28.12.2024 Passed By The Ld. Addl./Jcit(A), Panaji, For The Assessment Year 2021-2022. 2. The Appeal Of The Assessee Is Barred By 60 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein That The Delay Of 60 Days In Filing The Present Appeal Is Due To Lack Of Knowledge About The Order Passed By The Ld.Pcit. Accordingly, The Assessee Prayed That The Delay Of 60 Days May Kindly Be Condoned & Appeal Of The Assessee May Kindly Be Admitted For Hearing. Ld. Sr. Dr Did Not Raise Any Objection To This Contention Of The Assessee For Condonation Of Delay. Accordingly, We Are Of The View That The Assessee

For Appellant: Shri Ambika Prasad Mohanty, CAFor Respondent: Shri Vijay Singh, Sr. DR
Section 11(2)Section 119(2)Section 12ASection 143(1)

SHRI GURU NANAK NAM LEWA SEWAK JATHA,,FATEHGARH SAHIB vs. ITO, EXEMPTION WARD, CHANDIGARH

In the result, appeal of the assessee is allowed

ITA 521/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh12 Aug 2025AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Bharat Poplani, C.AFor Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR
Section 11Section 12ASection 139Section 139(1)Section 143(2)Section 143(3)

INDIAN MEDICAL ASSOCIATION PUNE BRANCH,SHUKRAWAR PETH vs. DCIT EXEMPTION CIRCLE, PUNE, SWARGATE

In the result, all the 5 appeals filed by the assessee are allowed

ITA 762/PUN/2025[2017-18]Status: DisposedITAT Pune31 Jul 2025AY 2017-18

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Ramnath P Murkunde
Section 11Section 12ASection 139(1)Section 143(1)Section 250

INDIAN MEDICAL ASSOCIATION PUNE BRANCH,SHUKRAWAR PETH vs. DCIT EXEMPTION CIRCLE PUNE, SWARGATE

In the result, all the 5 appeals filed by the assessee are allowed

ITA 761/PUN/2025[2014-15]Status: DisposedITAT Pune31 Jul 2025AY 2014-15

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Ramnath P Murkunde
Section 11Section 12ASection 139(1)Section 143(1)Section 250

DD122 HARUR & PR PATTI TK GHSS &GHS EMPLOYEES CO-OP. THRIFT & CREDIT SOCIETY,DHARMAPURI vs. THE INCOME TAX OFFICER, WARD-1, , DHARMAPURI

In the result, the appeal filed by the assessee in ITA

ITA 1333/CHNY/2025[2022-23]Status: DisposedITAT Chennai21 Jul 2025AY 2022-23

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita No.1333/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 V. Dd 122 Harur & Pr Patti Tk Ghss & The Ito, Ghs Employees Co-Op. Thrift & Ward-1, Credit Society, Dharmapuri. 1/16,Kanikaran Kottai, Sikkampatti V. Muthampatti Veppilaimithempatti, Dharmapuri-636 903. [Pan: Aadah 1485 L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Mr.T.S. Lakshmi Venkataraman, Fca ""यथ" क" ओर से /Respondent By : Ms. Gauthami Manivasagam, Jcit सुनवाईक"तारीख/Date Of Hearing : 15.07.2025 : घोषणाक"तारीख /Date Of Pronouncement 21.07.2025

For Appellant: Mr.T.S. LakshmiFor Respondent: Ms. Gauthami Manivasagam
Section 119(2)Section 139(1)Section 143(1)Section 250Section 80P

SRI AKSHIYA SHIRADI SAIBABA TRUST,PONDCHERRY vs. ITO, PONDICHERRY

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 198/CHNY/2025[2021-22]Status: DisposedITAT Chennai04 Jul 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.P.M.Kathir, Advocate for Mr.T.Vasudevan, AdvocateFor Respondent: Ms.Anitha, Addl.CIT
Section 11Section 12A(1)(b)Section 139(1)Section 143(1)Section 154Section 250

INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE EMPLOYEES PROVIDENT FUND (ICID PF TRUST),NEW DELHI vs. COMMISSIONER OF INCOME TAX (APPEALS), DELHI

In the result, both appeals of the assessee are allowed as above

ITA 4204/DEL/2024[2014-15]Status: DisposedITAT Delhi20 Jun 2025AY 2014-15

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

Section 10Section 10(21)Section 10(25)(ii)Section 11Section 12ASection 143(1)Section 154

INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE EMPLOYEES PROVIDENT FUND (ICID PF TRUST),NEW DELHI vs. COMMISSIONER OF INCOME TAX (APPEALS), DELHI

In the result, both appeals of the assessee are allowed as above

ITA 4203/DEL/2024[2015-16]Status: DisposedITAT Delhi20 Jun 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

Section 10Section 10(21)Section 10(25)(ii)Section 11Section 12ASection 143(1)Section 154

UNIVERSAL CABLES LIMITED,KOLKATA vs. A.C.I.T.,CIRCLE-6(1), KOLKATA

In the result, the appeal filed by the assessee is allowed

ITA 53/KOL/2025[2017-18]Status: DisposedITAT Kolkata12 Jun 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rakesh Mishra

Section 119(2)Section 143(3)Section 250Section 43B

SALT LAKE SANSKRITIK SANSAD ,KOLKATA vs. DCIT, CIRCLE CPC, BENGALURU

In the result, the appeal of the assessee is allowed

ITA 40/KOL/2025[2023-24]Status: DisposedITAT Kolkata30 May 2025AY 2023-24

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 40/Kol/2025 Assessment Year: 2023-2024 Salt Lake Sanskritik Sansad,…………...……Appellant Sector-1, Trust Bhawan, Ca-49, Salt Lake, Kolkata-700064, West Bengal [Pan:Aaets4162K] -Vs.- Deputy Director Of Income Tax,................Respondent Circle Cpc, Bengaluru, Prestige Alpha, Post Bag No. 2, Electronic City Post, Hosur Road, Bangalore-560 100, Karnataka Appearances By: Shri N. Kausic, A.R., Appeared On Behalf Of The Assessee Shri Kallol Mistry, Jcit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: April 23, 2025 Date Of Pronouncing The Order: May 30, 2025 O R D E R

Section 11Section 11(2)Section 119(2)Section 119(2)(b)Section 12ASection 139Section 139(1)Section 143(1)Section 2

SUDARSHAN DE,NEW DELHI vs. DCIT,CIRCLE-2(1)(1), GHAZIABAD

In the result, the Appeal of the Assessee is allowed

ITA 5177/DEL/2024[2018-19]Status: DisposedITAT Delhi30 May 2025AY 2018-19

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalsudarsan De Vs. Dcit C/O. C S Anand, Advocate Circle-2(1)(1), B-81, First Floor, (Part B), Ghaziabad Defence Colony, Bhishma Pitamah Marg, New Delhi Pan: Abdpd3749F Appellant Respondent Assessee By Advocate C.S. Anand & Advocate Vaishnavi Yadav Revenue By Sh. Manish Gupta, Sr. Dr Date Of Hearing 26/05/2025 Date Of Pronouncement 30/05/2025 Order Per Yogesh Kumar, U.S. Jm:

Section 119(2)Section 147Section 270A

WEST END CO OPERATIVE HOUSING SOCIETY LIMITED ,MUMBAI vs. ITO WARD 41(1)(5), MUMBAI

In the result, the grounds of appeal raised by the assessee are allowed for statistical purpose

ITA 1426/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Apr 2025AY 2020-21

Bench: The Due Date Of Furnished Return Of Income Under Section 139 (1) Of L.T.Act. (Ii) Return Of Income For A.Y.2022-23 Filed On 31-10-2023 Though The Return Was Uploaded In Computer For Necessary Submission On 24-09-2022 But Due To Website Problem The Same Remain Unfiled When The Return For A.Y.2023-24 Was Under Process Of Submission, It Was Observed That Return Form A.Y.2022-23 Remain Unfiled, Immediately Return Was Filed. Shree 1008, Shantinath Digamber Jain Trust

Section 11Section 11(2)Section 119(2)Section 12ASection 13Section 139Section 139(1)Section 143(1)Section 2Section 250

SHREE 1008, SHANTINATH DIGAMBER JAIN TRUST ,MUMBAI vs. ITO (EXEM) -2(3) , MUMBAI

In the result, the grounds of appeal raised by the assessee are allowed for statistical purpose

ITA 1244/MUM/2025[2022-23]Status: DisposedITAT Mumbai23 Apr 2025AY 2022-23

Bench: The Due Date Of Furnished Return Of Income Under Section 139 (1) Of L.T.Act. (Ii) Return Of Income For A.Y.2022-23 Filed On 31-10-2023 Though The Return Was Uploaded In Computer For Necessary Submission On 24-09-2022 But Due To Website Problem The Same Remain Unfiled When The Return For A.Y.2023-24 Was Under Process Of Submission, It Was Observed That Return Form A.Y.2022-23 Remain Unfiled, Immediately Return Was Filed. Shree 1008, Shantinath Digamber Jain Trust

Section 11Section 11(2)Section 119(2)Section 12ASection 13Section 139Section 139(1)Section 143(1)Section 2Section 250

KN KRISHNAMURTHY,MUMBAI vs. MUM-W-(432)(93), BENGALURU

ITA 5609/MUM/2024[2023-24]Status: DisposedITAT Mumbai15 Apr 2025AY 2023-24

Bench: Shri Sandeep Gosain (Jm) & Shri Omkareshwar Chidara (Am) K.N. Krishnamurthy Ito 42(2)(3) I-15, Mahindra Park Mumbai. Narayan Nagar, Lbs Vs. Marg, Ghatkopar West Mumbai-400 086. Pan : Aaepk7294A Appellant Respondent

For Appellant: Shri Hemanshu JoshiFor Respondent: Shri K.N. Krishamurthy
Section 234B

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